STATE OF ARUNACHAL PRADESH Vs. BABING HAFFI

JUDGEMENT

(1.) Heard Mr. J. Tsering, learned Public Prosecutor for the State applicant. Also heard Ms. N. Danggen, learned counsel for the respondent.

(2.) This application, under Sec. 439(2) read with Sec. 482 of the Code of Criminal Procedure, 1973, is preferred by the State of Arunachal Pradesh through Shri Tumki Loya, Investigating Officer, Seppa Police Station Case No. 24/2022, for cancellation of bail granted to accused, Shri Babing Haffi, by the learned Chief Judicial Magistrate, Seppa, vide order dtd. 17/5/2022, in Seppa P.S. Case No. 24/2022, under Ss. 376(1)/341/354B of the Indian Penal Code.

(3.) The factual background, leading to filing of the present petition, is briefly stated as under: